High Courts30 Jun 1954Dismissed
Prof. Ram Kumar Luthra Vs Punjab University, Solan and Others
Punjab And Haryana At Chandigarh · AIR 1954 P&H 253
Constitution of India, 1950 — Article 226
COURT ARCHIVE
Punjab And Haryana At Chandigarh judgments
94,664 judgments · page 4,683 of 4,734
High Courts30 Jun 1954Allowed
Mohindar Singh Vs State of Pepsu and another
Punjab And Haryana At Chandigarh · (1954) 06 P&H CK 0005
Constitution of India, 1950 — Article 226
High Courts23 Jun 1954Dismissed
L. Ganga Ram Vs L. Radha Kishan
Punjab And Haryana At Chandigarh · AIR 1955 P&H 145
Arbitration Act, 1940 — Section 14, 14(1), 14(2), 17, 38Arbitration Rules, 1940 — Rule 10, 3Limitation Act, 1908 — Article 120 , 178
High Courts23 Jun 1954Dismissed
P.S. Nagaranjan Vs Robert Hotz
Punjab And Haryana At Chandigarh · AIR 1954 P&H 278
Limitation Act, 1908 — Article 106, 17
High Courts22 Jun 1954Allowed
Union of India Vs Chanan Shah Mahesh Dass
Punjab And Haryana At Chandigarh · AIR 1954 P&H 51
Civil Procedure Code, 1908 (CPC) — Section 2(5), 80Contract Act, 1872 — Section 56
High Courts18 Jun 1954Dismissed
Inder Singh Anup Singh Vs Harbans Singh Anup Singh
Punjab And Haryana At Chandigarh · AIR 1955 P&H 139 : (1955) CriLJ 989
Criminal Procedure Code, 1898 (CrPC) — Section 107
High Courts17 Jun 1954
Amar Singh Bakhtawar Singh Vs The State
Punjab And Haryana At Chandigarh · (1954) CriLJ 1829
Penal Code, 1860 (IPC) — Section 302, 307
High Courts17 Jun 1954Dismissed
Krishan Dayal and Others Vs General Manager, Northern Railway, Baroda House, New Delhi
Punjab And Haryana At Chandigarh · AIR 1954 P&H 245 : (1955) 1 LLJ 408
Constitution of India, 1950 — Article 226, 311
High Courts16 Jun 1954
Khanna and Hari Raj and Another Vs Vishnu Datt and Another
Punjab And Haryana At Chandigarh · AIR 1960 P&H 548
Civil Procedure Code, 1908 (CPC) — Order 21 Rule 48, Order 21 Rule 63
High Courts15 Jun 1954Allowed
Mst. Santi Vs Sudh Ram and Others
Punjab And Haryana At Chandigarh · AIR 1955 P&H 22
Civil Procedure Code, 1908 (CPC) — Order 33 Rule 10, 60(1)Court Fees Act, 1870 — Section 17Registration Act, 1908 — Section 17(1)
High Courts09 Jun 1954Dismissed
Rura Ram Vs Gurbachna Judgment-debtor
Punjab And Haryana At Chandigarh · AIR 1954 P&H 254
Civil Procedure Code, 1908 (CPC) — Section 60(1)Constitution of India, 1950 — Article 14, 15
High Courts09 Jun 1954
The State Vs Jamna Das and Another
Punjab And Haryana At Chandigarh · AIR 1955 P&H 117
Civil Procedure Code, 1908 (CPC) — Section 100, 101, 80Limitation Act, 1908 — Section 14, 15(2)
High Courts08 Jun 1954
Kesar Singh and Another Vs The State
Punjab And Haryana At Chandigarh · AIR 1954 P&H 286 : (1955) CriLJ 86
Criminal Procedure Code, 1898 (CrPC) — Section 367Evidence Act, 1872 — Section 1, 114, 133, 33
High Courts07 Jun 1954
DALMIA DADRI CEMENT CO., LTD. Vs COMMISSIONER OF Income Tax, SIMLA.
Punjab And Haryana At Chandigarh · (1954) 26 ITR 375
Constitution of India, 1950 — Article 131, 143, 295, 363, 374Contract Act, 1872 — Section 56General Clauses Act, 1897 — Section 6
High Courts07 Jun 1954Dismissed
State of Delhi Vs S.Y. Krishnaswamy and Others
Punjab And Haryana At Chandigarh · AIR 1954 P&H 294 : (1955) CriLJ 72
Criminal Law (Amendment) Act, 1952 — Section 8(3)Criminal Procedure Code, 1898 (CrPC) — Section 503
High Courts03 Jun 1954
Mukandi Ram Chuhar Mal and others Vs Asa Ram, Basant Singh and another
Punjab And Haryana At Chandigarh · (1954) 06 P&H CK 0001
Civil Procedure Code, 1908 (CPC) — Section 115
High Courts01 Jun 1954Dismissed
S. Kuldip Singh Vs The Punjab State and Another
Punjab And Haryana At Chandigarh · AIR 1954 P&H 247
Constitution of India, 1950 — Article 19, 226, 31Punjab Courts of Wards Act, 1903 — Section 11, 12, 5(2)
High Courts31 May 1954Allowed
Hari Singh and Others Vs Dy. Commissioner and Others
Punjab And Haryana At Chandigarh · (1954) 05 P&H CK 0003
Constitution of India, 1950 — Article 226, 227, 228Pepsu Urban Rent Restriction Ordinance, 2006 — Section 13, 15(1), 16
High Courts27 May 1954Allowed
Kundan Lal Chonotia and others Vs The State of Pepsu and another
Punjab And Haryana At Chandigarh · (1954) 05 P&H CK 0004
Constitution of India, 1950 — Article 223, 226Punjab Municipal Act, 1911 — Section 16, 16(1), 16(1)(e), 19(1), 22
High Courts26 May 1954Dismissed
Kartar Singh Jati Singh Vs State of Patiala and East Punjab States Union and another
Punjab And Haryana At Chandigarh · (1954) 05 P&H CK 0013
Constitution of India, 1950 — Article 226, 311